A.NAGOOR KANI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Mr.A.Kannan, learned Additional Government Pleader takes notice for the respondents 1 to 4 and Mr.M.Vaikkam Karunanithi, learned Government Advocate (Crl.Side), takes notice for the fifth respondent.

(2.) By consent of both parties, this writ petition is taken up for final disposal at the admission stage itself.

(3.) Challenge has been made to the cancellation of the license granted to the petitioner under the Explosives Act and Rules.